CHAIRMAN/MANAGING DIRECTOR Vs. CHIEF ENGINEER

JUDGEMENT

(1.) W.P.No.26786 of 2007 has been filed by the A.P. Power Generation Corporation (herein after for the sake of brevity referred to as 'APGENCO'), being aggrieved by the Award dtd. 16/4/2007 made in I.D.No.237 of 2002 passed by the Industrial Tribunal-cum-Labour Court, Guntur / 2nd Respondent (in short 'Tribunal') and seeking for quashing of the same. The said I.D. was filed by the 1 st Respondent / Workman, which was published in the A.P Gazette in G.O.Rt.No.1424, dtd. 20/6/2007, where under Industrial Tribunal-cum-Labour Court, passed an Award in I.D.No.237 of 2002 by directing the APGENCO to employ the petitioner as and when they make regular appointment in their Organisation by relaxing age and academic qualifications etc.

(2.) Whereas, W.P.No.8731 of 2017 was filed by the petitioner/Workman before this Hon'ble Court seeking direction against the APGENCO Authorities to implement the Award dtd. 16/4/2007 made in I.D.No.237 of 2002 passed by the Tribunal, which was also published in the A.P Gazette in G.O.Rt.No.1424, dtd. 20/6/2007, and to declare the G.O.No.697 of 2002, dtd. 3/2/2003 issued by the APGENCO as void ab initio and consequential direction to absorb the petitioner with effect from 6/12/1996 into the APGENCO.

(3.) For the sake of better understanding, the parties i.e., petitioner in W.P.No.8731 of 2017 & respondent in W.P.No.26786 of 2007 and the petitioner in W.P.No.26786 of 2007 & respondent in W.P.No.8731 of 2017 herein after referred to as 'Workman' and 'APGENCO' respectively.